Section 2(6)(iv) in The Integrated Goods and Services Tax Act, 2017

[Cites 0, Cited by 0] [Section 2(6)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(6)(iv) in The Integrated Goods and Services Tax Act, 2017

(iv)the payment for such service has been received by the supplier of service in convertible foreign exchange [or in Indian rupees wherever permitted by the Reserve Bank of India] [Inserted by Act No. 32 of 2018, dated 29.8.2018.]; and

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Union of India - Subsection

Section 2(6)(iv) in The Integrated Goods and Services Tax Act, 2017